Supreme Court - Daily Orders
The New India Assurance Co. Ltd. vs Sri Krishnappa (D) Thr. Lrs. on 10 August, 2021
Bench: Rohinton Fali Nariman, B.R. Gavai
ITEM NO.12 Court 2 (Video Conferencing) SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 11425/2021
(Arising out of impugned final judgment and order dated 23-06-2020
in MFA No. 7960/2013 passed by the High Court Of Karnataka At
Bengaluru)
THE NEW INDIA ASSURANCE CO. LTD. Petitioner(s)
VERSUS
SRI KRISHNAPPA (D) THR. LRS. & ORS. Respondent(s)
(FOR ADMISSION and I.R.)
Date : 10-08-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE B.R. GAVAI
For Petitioner(s) Mr. Abhishek Gola, Adv.
Mr. Viresh B. Saharya, AOR
Mr. Akshat Agarwal, Adv.
Mr. Anshul Mehral, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed.
(R. NATARAJAN) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS BRANCH OFFICER Signature Not Verified Digitally signed by R Natarajan Date: 2021.08.10 15:29:12 IST Reason: